JASWANT ALIAS RULDA Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER was arrested on 18.7.2009 in FIR No. 112 of 2009 registered on 14.7.2009 in Police Station Baddi under Sections 302, 307, 341, 323 read with Section 34 Indian Penal Code. His bail application was dismissed by the learned Additional Sessions Judge, Solan hence, this application under Section 439 of the Code of Criminal Procedure.

(2.) CHALLAN stands presented in the court for the trial of the accused persons wherein charge is yet to be framed.

(3.) PRECISELY , case of the prosecution is that on 13.7.2009 at about 10 p.m. Nishar son of Gafoor, while returning from Mosque after offering the prayer was laid in his village Bhud by the Petitioner and three other persons hired by him, near the house of his co -villager Balbir.